WPCRL/235/2026
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Uttarakhand High Court

WPCRL/235/2026 on 3 February, 2026

                    Office Notes,
                   reports, orders
sSL                or proceedings
.       Date        or directions                  COURT'S OR JUDGE'S ORDERS
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                     order with
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                                     WPCRL No. 235 of 2026


      03.02.2026                     Hon'ble Siddhartha Sah, J.

Heard Mr. D. C. S. Rawat, learned counsel for the petitioner.

2. Mr. G.S.Sandhu, learned Additional A.G. along with Mr. Deepak Bharadwaj, Brief Holder for the State/respondent nos. 1 & 2.

3. Mr. D.P.Mittal, learned counsel for the caveator/respondent no.3. through V.C.

4. The petitioner has sought quashing of the FIR lodged by respondent no.3 against the petitioner, registered as FIR No. 0444 of 2025, under sections 123, 351(2), 69 of BNS, 2023, registered at PS Bazpur, District Udham Singh Nagar.

5. Learned counsel for the petitioner has pointed out that there is a Police report dated 9th December, 2025 which categorically concludes that during the inquiry it has been found that the respondent no.2 had entered into the hotel in full sense and respondent no.3 had made relationship with the petitioner Shakti Singh.

6. In view of the above, as an interim measure, it is provided that no coercive measures shall be taken against the petitioner in pursuance to the FIR No. 0444 of 2025, under sections 123, 351(2), 69 of BNS, 2023, registered at PS Bazpur, District Udham Singh Nagar, during pendency of the instant writ petition.

7. Learned counsel for the respondents pray for and is granted three weeks time to file the counter affidavit.

8. List on 25.02.2026.

9. Stay application (IA No. no. 1 2026) and Urgency application (IA No. 2 of 2026) stand disposed of accordingly.

(Siddhartha Sah, J.) Vacation Judge 03.02.2026 Kaushal